Section 202(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Any offence punishable under section 82 of the Bharatiya Nyaya Sanhita, 2023 may be inquired into or tried by a Court within whose local jurisdiction the offence was committed or the offender last resided with his or her spouse by the first marriage, or the wife by the first marriage has taken up permanent residence after the commission of the offence.[Similar to Section 182 from Old CrPC-Also Refer]
